YUSUFBHAI NOORMOHAMMED JODHPURWALA Vs. MOHAMED SABIR IBRAHIM BYAVARWALA

JUDGEMENT

(1.) The present Special Leave Petition is a landlord's appeal against an order passed by the High Court of Gujarat on 30th September 2013 allowing Civil Revision Application No. 44/2013 by the tenant.

(2.) The brief facts necessary for the disposal of this SLP are as follows:

(3.) The suit was tried by the Small Causes Court at Ahmedabad and dismissed. In appeal, the appellate bench held by a judgment dated 28th January 2013 that the ground of eviction Under Section 12(3)(b) was made out. Section 12(3)(b) of the Bombay Rent Act reads as under: